Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 57(1)] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(1)(d) in Kerala Municipality Act, 1994

(d)has violated the guidelines issued by the Government in the matter of implementation of plans, schemes or programmes or the conditions of grants.